Madhya Pradesh High Court
Lucky Bro @ Laxman Jagdalla vs The State Of Madhya Pradesh on 13 May, 2026
NEUTRAL CITATION NO. 2026:MPHC-JBP:38714
1 MCRC-22057-2026
IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
BEFORE
HON'BLE SHRI JUSTICE PRAMOD KUMAR AGRAWAL
ON THE 13th OF MAY, 2026
MISC. CRIMINAL CASE No. 22057 of 2026
LUCKY BRO @ LAXMAN JAGDALLA
Versus
THE STATE OF MADHYA PRADESH
Appearance:
Shri Baboo Ji Chourasia - Advocate for applicant.
Shri Santosh Yadav - Government Advocate for State.
ORDER
This is first bail application filed by the applicant under Section 483 of BNSS for grant of regular bail relating to Crime No.64/2026 registered at Police Station - Patera, District Damoh (M.P.) for the offence punishable under Section 8/20 of NDPS Act. The applicant has been arrested on 06.04.2026.
2. Learned counsel for the applicant submits that applicant is innocent and has been falsely implicated in this case. He is in custody since 06.04.2026. It is further submitted that similarly situated co-accused persons namely Dharmendra Patel (Kacchi) and Ramdas Lodhi have been enlarged on bail by this Court. The conclusion of the trial will take considerable time therefore, it has been prayed that the applicant may be released on bail.
3. On the other hand, learned counsel for State has opposed the grant of bail to the applicant and prayed for its rejection.
Signature Not Verified Signed by: SATEESH KUMAR SEN Signing time: 14-05-2026 14:34:50NEUTRAL CITATION NO. 2026:MPHC-JBP:38714 2 MCRC-22057-2026
4. Having taken into consideration all the facts and circumstances of the case but without commenting on merit of the case, I am inclined to release the applicant on bail. Consequently, bail application under Section 483 of BNSS for grant of bail filed on behalf of applicant, stands allowed.
5. It is directed that applicant be released on bail on his furnishing a personal bond in the sum of Rs.50,000/- (Rupees Fifty Thousand only) with one solvent surety in the like amount to the satisfaction of the trial Court, for his regular appearance before the trial Court during trial with a condition that he shall remain present before the concerned Court on all the dates fixed by it during trial. He shall abide by all the conditions enumerated under Section 480(3) of BNSS.
6. This order shall be effective till the end of the trial. However, in case of bail jump and breach of any of the conditions of bail, it shall become ineffective.
Certified copy as per rules.
(PRAMOD KUMAR AGRAWAL) JUDGE Sateesh Signature Not Verified Signed by: SATEESH KUMAR SEN Signing time: 14-05-2026 14:34:50